57. Bar to application of certain sections of the Calcutta Municipal Act, 1923, to streets vested in the Board.
(1)Sections 296 and 297, clause (c) of section 306 and section 307 of the Calcutta Municipal Act, 1923, as extended to the [Howrah Municipal Corporation,] [Words substituted for the words 'Howrah Municipality' by W.B. Act 15 of 1995.] [and the corresponding provisions, if any, under the Bengal Municipal Act, 1932, as in force [in any Municipality of Howrah,)] [Words and figures inserted by W.B. Act 43 of 1983.]] shall not apply to any street which is vested in the Board.(2)Rules 4 and 5 in Schedule XVI to [the Calcutta Municipal Act, 1923, as extended to the [(Howrah Municipal Corporation)] [Words and figures substituted for the words 'the said Act as extended to the Howrah Municipality' by W.B. Act 43 of 1983.] and the corresponding provisions of the rules, if any, made under the Bengal Municipal Act, 1932], shall not apply when any drain, pavement or surface referred to in the said rules is opened or broken up by the Board or when any public street is under construction by the Board.
